HIREN ALUMINIUM LIMITED Vs. DINESHCHANDRA N SHAH

JUDGEMENT

(1.) THESE two appeals are arising under Section -10 read with Section 10(F) of the Companies Act, 1956, challenging the Order dated 4

(2.) TH June, 2010, passed by THe learned Company Law Board, Mumbai Bench at Mumbai in Company Petition No. 102/111/CLB/MB of 2008.

(3.) TH June, 2010 of THe Company Law Board whereby THe Company Law Board has directed THe company to restore THe shares in THe name of THe original petitioners, THe present appeals are filed by THe company as well as one branch of THe family members in whose favour THe company had transferred THe shares in accordance wiTH THe settlement arrived at between THe broTHers. 3.5 Since THe registered office THe companies are situated at Ahmedabad in Gujarat, as per Section -10 of THe Companies Act, THe High Court of Gujarat is having THe jurisdiction to deal wiTH THe matters arising under THe Act and, accordingly, THe aforesaid appeals are filed in THe High Court of Gujarat. 3.6 Initially, THe notices were issued to THe respondents -original petitioners of Company Petition, but THey have chosen not to appear before THis Court. Subsequently, by oral order dated 27